GENERAL MANAGER Vs. AASHABHAI PARSOTTAMBHAI

JUDGEMENT

(1.) THE learned counsel for the appellant submits that identical appeals have been disposed of by common judgment of this Court [Coram: Hon'ble Mr. Justice J.M. Panchal, (as he then was)] in First Appeal Nos. 2639 to 2652 of 2004 with Cross Objections (Stamp) Nos. 131 to 144 of 2004 dated 04.07.2007 and, therefore, the present appeals may be disposed of in terms of the said judgment. The other parties are agreed with the learned counsel for the appellant.

(2.) IN view of the said judgment dated 04.07.2007, the present appeals are also decided. Ordered accordingly. The appeals are disposed of.

(3.) THE Cross Objections, being Cross Objections Nos. 60 of 2008 to 64 of 2008 are not pressed by the learned counsel for the claimant/s on the basis of the instructions received by him. Therefore, the Cross Objections stand disposed of as not pressed.